Supreme Court - Daily Orders
Mahindra Sanyo Special Steel Private ... vs Union Of India on 14 December, 2018
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.32 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).32320/2018
(Arising out of impugned final judgment and order dated 15-11-2018
in WA No.2781/2018 passed by the High Court Of Karnataka At
Bengaluru)
MAHINDRA SANYO SPECIAL STEEL PRIVATE LIMITED Petitioner(s)
VERSUS
UNION OF INDIA MINISTRY OF RAILWAYS & ANR. Respondent(s)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Kapil Sibal,Sr.Adv.
Mr. V. Giri,Sr.Adv.
Mr. R. Sudhinder,Adv.
Ms. S. Mehrotra,Adv.
Ms. Prerna Amitab,Adv.
Mr. Ashok Mathur,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere in the matter. The special leave petition is dismissed.
Pending applications stand disposed of.
(Sarita Purohit) (Indu Kumari Pokhriyal)
AR-cum-PS Assistant Registrar
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.12.15
11:43:39 IST
Reason: